V. N. Khare, J. - (1.) Lease granted.
(2.) Heard counsel for the parties. This appeal is directed against the order dated 22-4-1997 passed by the High Court of Jammu and Kashmir in LPA No. 106/97, whereby the High Court has, after modifying the order dated 12th March 1997, directed the Director, School Education, respondent No. 2 herein, to post an officer other than the appellant, as Chief Education Officer, Pulwama.
(3.) In the year 1994, respondent No. 3, Syed Zuhara Jabeen, was posted as Chief Education Officer, Pulwama, when the State Government, on the allegations that she committed number of irregularities, mal-practices and misappropriated Government funds, by an order dated 5-10-1994 withdrew from her the drawing and disbursing power. Respondent No. 3 challenged the said order by means of a Writ Petition before the High Court which was dismissed.;